AMALGAMETED DEVELOPMENT LTD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THIS is an application for review of the judgement and decree dated 13th January, 2006 passed by a Division Bench of this Court by which the said Division Bench dismissed a first appeal preferred by the present applicant against an award dated 17th March, 1994 passed by the Additional Special L. A. Judge, Alipur, in L. D. P. Case No. 159 of 1967 (V)thereby allowing a land acquisition reference case in part and enhancing the valuation of the acquired land to Rs. 825/- per cottah. By the said judgement, the learned L. A. Judge further directed payment of interest at the rate of 6 per cent on the excess amount from the date of taking possession of the acquired land till the deposit of the same in the Court. The referring claimant was also given solatium at the rate of 10 per cent for compulsory acquisition of land in addition to the market value of the acquired land at the rate of 12 per cent per annum on such market value for the period commencing on and from the date of publication of notification or the date of taking possession of the land, whichever is earlier.

(2.) BEING dissatisfied, the applicant before us preferred a first appeal before this Court and by the judgement and decree dated January 13 2006, a Division bench of this Court dismissed the said appeal by affirming the judgement and decree passed by the learned Land Acquisition Judge.

(3.) BEING dissatisfied, the present application for review has been filed.